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[Cites 0, Cited by 0] [Section 11(4)] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(4)(iii) in The Rajasthan Land Revenue (Allotment, Conversion & Regularisation of Agricultural Land for Residential, Commercial and Public Utility Purposes in Urban Areas) Rules, 1981

(iii)The application is accompanied by a Treasury Challan in proof of the fact that the applicant has deposited the amount of conversion charges and penalty according to these Rules on the basis of his self-assessment, and the amount deposited as a result of self-assessment is not less than eighty percent of the amount assessed by The Authorised Officer under these Rules.